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Judgment
2 paragraphs · 175 wordsJustice Kurian Joseph, C.J.—The petitioner has approached this Court aggrieved by Annexure P-5, order of transfer. It is the case of the petitioner that the transfer to Talai was granted on the request of the petitioner on account of the serious health problem of his wife. It is submitted that the problem still continues and it is actually aggravating. It is also pointed out that there is a vacancy at Talai. If that be so, we do not think that it is necessary to transfer the petitioner. Learned counsel for the Board submits that Annexure P-5, order has been withdrawn as per Annexure P-5, but the fact remains that the petitioner had joined at Talai and has been continuing for the last more than two years. Therefore, the writ petition is disposed of as follows: In case, there are vacancies at Talai, the petitioner will be continued and transfer will be affected only in case there is any other administrative exigency.
The writ petition is disposed of, so also the pending applications, if any.